RAMSWAROOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal revision petition, the petitioner has challenged the order dated 24.4.2006 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Merta (for short 'trial court' hereinafter) in Sessions Case No. 65/05, whereby the application filed by the petitioner complainant under Section 216 Cr.P.C. was dismissed.

(2.) I have heard learned counsel for the petitioner and perused the order impugned.

(3.) Learned counsel for the petitioner submits that the jeep in which the petitioner was travelling was hit by jeep in which accused were travelling and therefore, the charge under Section 307 read with Section 149 IPC for hitting by jeep ought to have been framed and therefore, the petitioner seeks amending the charge.